Section 453(5)(iii) in The U.P. Co-operative Societies Rules, 1968

[Cites 0, Cited by 0] [Section 453(5)] [Section 453] [Entire Act]

State of Uttar Pradesh - Subsection

Section 453(5)(iii) in The U.P. Co-operative Societies Rules, 1968

(iii)the disqualification laid down in clause (1) shall not apply to a Government servant nominated on the Committee of Management of a co-operative society under Section 34.]

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State of Uttar Pradesh - Subsection

Section 453(5)(iii) in The U.P. Co-operative Societies Rules, 1968